BHARTI TELECOM LTD Vs. ALTOS INDIA LTD

JUDGEMENT

(1.) Vide order dated June 11, 1998, passed in C. P. No. 196 of 1997, winding up petition, against the respondent-company, was admitted and it was directed that notice be published. For the reasons stated in that detailed order, vide order of the same date passed in C. A. No. 442 of 1997, a provisional liquidator was appointed by the court.

(2.) On an appeal preferred by the company, the Hon'ble Division Bench of this court, vide its order dated July 8, 1998, in C. M. Nos. 29-31 of 1998, the extract of which are relevant for the purpose of disposal of the present application, reads as under :

(3.) In furtherance of the above-quoted order of the Division Bench, the company filed the present Review Application No. 2 of 1988, under rule 9 of the Companies (Court) Rules, 1959, for recalling of order dated June 11, 1998, passed in C. A. No. 442 of 1997.